M/S Hayat Agro vs State Of U.P. And Others
2019 Latest Caselaw 1007 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - C No. - 22673 of 2008
 

 
Petitioner :- M/S Hayat Agro
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- R.C. Singh,Nirbhay Kumar,Pankaj Agarwal,Ramanand Gupta,Vijai Prakash Yadav
 
Counsel for Respondent :- C.S.C.,Arvind Srivastava,G.P. Srivastava
 

 
Hon'ble Shashi Kant Gupta,J.

Hon'ble Pradeep Kumar Srivastava,J.

(Order on C.M. Delay Condonation Application no. 394356 of 2017.)

Heard learned counsel for the parties on delay in filing the restoration application and perused the record.

Cause shown in the affidavit filed in support of delay condonation application is found to be sufficient.

Delay is condoned. Delay condonation application is allowed.

(Order on C.M. Restoration Application No. 394359 of 2017.)

Cause shown is sufficient. Restoration application is allowed.

The order dated 26.10.2017 dismissing the petition for want of prosecution is hereby recalled.

Writ petition is restored to its original number.

The case be listed on 08.4.2019 before the appropriate Bench.

Order Date :- 12.3.2019

RCT/-